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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(3)(f) in The Goa State Commission for Women Act, 1996

(f)in the opinion of the State Government, has so abused the position of the Chairperson or member, as to render that person's continuance in office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such Chairperson or member: